Tripura High Court
Suman Saha vs Parswanath Modak & Anr. ... on 16 May, 2019
Author: S. Talapatra
Bench: S. Talapatra
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Crl. A. No.24 of 2017
Suman Saha ----Appellant(s)
Versus
Parswanath Modak & Anr. ----Respondent(s)
For Appellant(s) : Mr. B. Deb, Advocate For Respondent(s) : Mr. S. Lodh, Advocate Mr. B. Chowdhury, PP HON'BLE MR. JUSTICE S. TALAPATRA Order 16/05/2019 Heard in part.
Mr. S. Lodh, learned counsel appearing for the respondent No.1 has submitted that the demand of the complainant- appellant is far beyond the loan that was taken by the respondent No.1 from the complainant-appellant.
In view of the said statement, the respondent No.1 is directed to deposit the admitted amount with the Registry by 18.06.2019 to prove his bona fide. However, this observation in no manner will prejudice to the contentions that may be raised by the parties.
For continuation of hearing, list the matter on 15.07.2019 as part heard.
JUDGE MB